Section 38(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(3)Notwithstanding anything contained in sub-section (1), but subject to the provisions of sub-section (4), the Director or the Officer authorised by the Board may, for reasons to be recorded in writing, by order suspend or cancel licence granted or renewed by the market committee :Provided that no order under this sub-section shall be made without notice to the market committee.
